C P FRANCIS Vs. KERALA STATE ROAD TRANSPORT

JUDGEMENT

(1.) HAVING regard to the grounds raised in the Writ Petition and the submissions made by Mr.N.Ananda Rajan, counsel for the petitioners and those of Mr.K.Prabhakaran, Standing Counsel who has taken notice on behalf of the K.S.R.T.C., this Writ Petition will stand disposed of with the following directions: The respondents will ensure payment of all the amounts due to petitioners 1, 2 and 3 on account of Provident Fund Closure together with statutory interest till date of payment and also on account Staff Welfare Fund within two months of receiving a copy of this judgment. Similarly in the case of the 4th petitioner the amounts due to him on account of Staff Welfare Fund will also be paid within the aforesaid period.